Section 15 in Meghalaya Shops and Establishment Act, 2003
15. Discharged of employees.
(1)No employee who has been in continuous service for not less than six months shall be discharged from service except for a reasonable cause and without giving such employee at least one month's notice or wages in lieu of such notice:Provided however that such notice shall not be necessary where such employee is discharged on ground of misconduct supported by satisfactory evidence recorded at an inquiry held for purpose.(2)An employee who has been discharged under sub-section (1) may appeal to such appellate authority as may be prescribed and within such time as may be prescribed either on the ground than there is no reasonable cause or on the ground that he had not been qualify of misconduct as held by the employer.(3)The appellate authority may, after giving notice to the member as may be prescribed to the employer and the employee, dismiss the appeal or direct the reinstatement of the employee with or without wages for the period he was kept out the employment or direct payment or compensation without reinstatement or grant such other relief as may deem fit in the circumstances of the case.(4)In directing the reinstatement of an employee the appellate authority shall also direct the payment of such amount of compensation as may be specified by him in case the employer fails to reinstate the employee in accordance with the direction.(5)The decision of the appellate authority shall be final and binding on both the parties and be given effect to within such time as may be specified in the order of the appellate authority.(6)Any compensation required to be paid by the employer under sub-section (3) & (4) but not paid, shall for the purpose of its recovery be deemed to be fined imposed under this Act.
